K.P. Sivasubramanian vs The Executive Officer
2021 Latest Caselaw 17459 Mad

                                                                                S.A.No.407 of 2010


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 25.08.2021

                                                           CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                       S.A.No.407 of 2010
                                                              and
                                                       M.P. No.1 of 2010

                     1.K.P. Sivasubramanian
                     2. Venkidusamy                                            ... Appellants
                                                             ..Vs..

                     1. The Executive Officer
                        Arulmighu Pachaimalai Subramania Swamy Thirukovil
                        Modachur, Gobichettipalayam

                     2. The Assistant Commissioner
                        Hindu Religious and Charitable Endowment Board
                        Erode District

                     3. The Inspector
                        Hindu Religious and Charitable Endowment Board
                        Gobichettipalayam Taluk                              ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree dated 04.11.2009 in A.S.No.105 of 2008 on the file
                     of the II Additional Subordinate Court, Gobichettipalayam, reversing the
                     judgment and decree dated 25.04.2007 in O.S.No.282 of 1999 on the file
                     of the District Munsif Court, Gobichettipalayam.


                                     For Appellants      : No appearance
                                     For Respondents     : No appearnace
https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.407 of 2010


                                                                            R. HEMALATHA, J.
                                                                                        bga
                                                     JUDGMENT

When the second appeal came up for hearing on 26.02.2021,

there was no representation for the appellants and no vakalat has been

filed by the new counsel for the appellants and hence the Registry was

directed to send a notice to the appellant and list the matter by printing the

name of the appellants in the cause list. Even today, i.e., 25.08.2021

there is no representation for the appellants.

2. In view of the same, the Second Appeal is dismissed for

default. No costs. Consequently connected miscellaneous petition is

closed.

25.08.2021 Index : Yes/No Internet : Yes/No bga

To

1. The II Additional Subordinate Court, Gobichettipalayam.

2. The District Munsif Court, Gobichettipalayam.

3. The Section Officer, VR Section, High Court, Madras

S.A.No.407 of 2010

https://www.mhc.tn.gov.in/judis/